Pradeep Kumar T.P vs The District Collector/Chief ...
2021 Latest Caselaw 6835 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                  &

                  THE HONOURABLE MR.JUSTICE K. BABU

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                        WA.No.1654 OF 2020
 AGAINST THE JUDGMENT IN WP(C) 32811/2017(B) DATED 13.11.2019 OF
                      HIGH COURT OF KERALA

APPELLANT/PETITIONER:

              PRADEEP KUMAR T.P.
              S/O. LATE KUTTAPPA, T.P.K. NIVAS, THOTTAKKARA P.O.,
              OTTAPALAM, PALAKKAD DISTRICT-679102.

             BY ADV. SRI.P.JAYARAM
RESPONDENTS/RESPONDENTS:

         1    THE DISTRICT COLLECTOR/CHIEF CO-ORDINATOR,
              LITERACY MISSION, PALAKKAD DISTRICT-678001.

         2    THE DIRECTOR,
              STATE LITERACY MISSION, THIRUVANANTHAPURAM-695001.

         3    THE DISTRICT CO-ORDINATOR,
              LITERACY MISSION, PALAKKAD-678001.

         4    THE SECRETARY,
              OTTAPALAM MUNICIPALITY, P.O.OTTAPALAM, PIN-679102.

         5    STATE OF KERALA,
              REPRESENTED BY SECRETARY,
              DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM-695001.

         6    STATE OF KERALA,
              REPRESENTED BY SECRETARY, DEPARTMENT OF LOCAL SELF
              GOVERNMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

             R2 BY ADV. SRI.DINESH MATHEW J.MURICKEN
             SRI.B.VINOD, SR.GOVT.PLEADER
     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 26.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A No.1654 of 2020
                                          2




              ALEXANDER THOMAS & K.BABU, JJ.
                  ===========================
                            W.A No.1654 of 2020
                      [arising out of the judgment dated 13.11.2019
                                in W.P(C) No.32811/2017]
                  ===========================
                       Dated this the 26th day of February, 2021

                                   JUDGMENT

ALEXANDER THOMAS, J.

Sri.P.Jayaram, learned counsel appearing for the writ appellant

submits on the basis of instructions of his party that leave may be

granted to the appellant to withdraw the above writ appeal.

2. Recording the abovesaid submission of the appellant, the

above Writ Appeal will stand dismissed as withdrawn.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

K.BABU, JUDGE

vgd